Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] State of Telangana - Subsection Section 26(2) in Telangana District Boards Act, 1955 (2)Any order as to costs under clause (b) of sub-section (1) may include a direction for the payment of costs to the Advocate General or Government Pleader or any other Pleader.
